- (1.) Respondent No.7 puts in appearance.
(2.) Counsel for the petitioner states that all other respondents, who have not been served till date need not be served for the purpose of decision of this petition.
(3.) Counsel for the petitioner, interalia, states that Hari Krishan (PW4), Ved Bhushan (PW5) and Seema Sharma (PW6) were examined in chief but could not be cross-examined by the defendants and urges that the petitioner would be satisfied if only one opportunity is granted to him for conclusion of their cross-examination.;